Punjab-Haryana High Court
Neelam Rani And Ors vs Ld. Financial Commissioner Revenue ... on 22 April, 2021
Author: Meenakshi I. Mehta
Bench: Meenakshi I. Mehta
CWP No.8715 of 2021 ..1..
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.8715 of 2021
Date of Decision:22.04.2021
(Heard through Video-Conferencing)
Neelam Rani & ors.
...Petitioners
Versus
Ld. Financial Commissioner Revenue & ors.
...Respondents
CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. D.K. Tuteja, Advocate,
for the petitioners.
*****
MEENAKSHI I. MEHTA, J. (ORAL)
By way of the instant petition, the petitioners have sought the indulgence of this Court for issuance of a writ in the nature of mandamus directing respondent No.1 to take up and expeditiously decide ROR No.620 of 2019, titled as 'Gaje Singh Vs. Gian Singh' as well as the application for interim relief as moved by them before the said respondent and they have also made a further prayer to protect their possession over the property in dispute during the pendency of the said ROR, while averring that the afore-said ROR had been preferred by them before respondent No.1 on 08.07.2019 under Section 16 of the Punjab Land Revenue Act but the same has not yet been heard and decided.
Mr. S.S. Pannu, DAG, Haryana, has joined the proceedings on behalf of respondents No.1 and 2 in this case, in pursuance of the 1 of 2 ::: Downloaded on - 06-06-2021 11:59:53 ::: CWP No.8715 of 2021 ..2..
copies of this petition having been sent to the respondent-State in advance.
Heard.
Learned counsel for the petitioners submits that the petitioners would be satisfied if a direction is issued to respondent No.1 to decide their said ROR within some specific time frame.
Learned State counsel has no objection for the same. Keeping in view the afore-discussed prayer of learned counsel for the petitioners and without commenting upon the merits of the matter in hand, the instant writ petition is hereby disposed of with a direction to respondent No.1-Financial Commissioner Revenue Haryana, Chandigarh, to hear and decide ROR No.620 of 2019, titled as 'Gaje Singh Vs. Gian Singh', as pending before him, in accordance with law/relevant rules, within a period of six weeks from the date of receipt of the certified copy of this order.
( MEENAKSHI I. MEHTA )
22.04.2021 JUDGE
monika
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
2 of 2
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